Delhi High Court - Orders
Mahakaleshwar Infratech Pvt. Ltd vs Chief Engineer National Highways ... on 12 November, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1891/2025, I.A. 28012/2025
MAHAKALESHWAR INFRATECH PVT. LTD .....Petitioner
Through: Mr. Suvir Sharma. Mr. Charchit
Talwar, Ms. Kashish Mewara.
Mr. Meesam Asghar, Advs.
Versus
CHIEF ENGINEER NATIONAL HIGHWAYS DIVISION
PUBLIC WORKS DEPARTMENT UTTAR PRADESH
.....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 12.11.2025 I.A. 28011/2025 Exemption allowed, subject to all just exceptions. The application is disposed of.
ARB.P. 1891/20251. This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties arising out of an Engineering Procurement and Construction Agreement ("EPC") dated 09.07.2019.
2. The arbitration clause is Clause No. 26 of the said EPC Agreement.
3. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 25.11.2024.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/11/2025 at 20:46:27
4. For the said reasons, issue notice to the respondent through all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 18.12.2025.
JASMEET SINGH, J NOVEMBER 12, 2025/DM This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/11/2025 at 20:46:27